MOHANAVATHY Vs. PUNYAKODI

JUDGEMENT

(1.) This Second appeal is focussed animadverting upon the judgment and decree dated 02.11.1998 passed in A.S.No.83 of 1997 by the Sub Court, Tiruvallur, thereby confirming the judgment and decree dated 14.10.1996 in O.S.No.150 of 1986 passed by the District Munsif Court, Tiruvallur.

(2.) The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) Despite printing the name of the respondent, there is no representation on his behalf.